Sukumaran vs 1. Kunju
2022 Latest Caselaw 7485 Ker

OP(C) No.1110/2022                            1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                              THE HONOURABLE MR.JUSTICE C.S.DIAS
                     Friday, the 24th day of June 2022 / 3rd Ashadha, 1944

                                    OP(C) NO. 1110 OF 2022


              EP 156/2018 IN OS 195/2013 OF ADDITIONAL SUB COURT, PALAKKAD

   PETITIONER/JUDGMENT DEBTOR/1ST DEFENDANT:

          SUKUMARAN, AGED 65 YEARS,       KAARIKULAM, VILAYODI POST, CHITTUR TALUK,
          PALAKKAD, PIN - 678103.

   RESPONDENTS/DECREE HOLDERS/PLAINTIFFS:

      1. KUNJU, AGED 64 YEARS, DEVI KRIPA, ENTHAKKADU, PERUVEMBA, PALAKKAD,
         PIN - 678531.
      2. SIVADASAN, AGED 46 YEARS, SON OF KUNJUMADHAVAN, PEZHUMPALLAM,
         KINASSERY, PALAKKAD, PIN - 678701
      3. SATHEESH, AGED 37 YEARS, SON OF SUNDARAN, VALLAMPOTTY KALAM,
         POKKUNNY, VADAVANNUR, CHITTUR TALUK, PALAKKAD, PIN - 678504
      4. SANTHOSHKUMAR, AGED 48 YEARS, SON OF RAMAKRISHNAN, PUTHANPURA
         VEEDU, CHEMMANAMTHODE, MEENKARA, CHITTUR TALUK, PALAKKAD, PIN -
         678507


        Op (civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to call
   for the records pertaining to Ext.P6 order and stay the execution
   proceedings in EP No.156/2018 in OS No.195/2013 on the file of the
   Principal Subordinate Judge, Palakkad, during the pendency of this
   Original Petition (Civil).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   M/S.P.VISHNU PRASAD, T.S.ATHIRA, & K.R.PRATHISH, Advocates for the
   petitioner, the court passed the following:



                                                                             (P.T.O)
 OP(C) No.1110/2022                           2/3




                                     C.S.DIAS,J.
               ====================
                             O.P.(C)No.1110 of 2022
              ------------------------------------ ---------
                      Dated this the 24th day of June, 2022.

                                       ORDER

Admitted.

Issue notice to the respondents by speed post. The

petitioner is also simultaneously permitted to serve a

copy of the memorandum of original petition on the

learned counsel appearing for the respondents before

the court below and file a memo to the effect.

On a consideration of the pleadings and materials

on record, I am satisfied that the petitioner has made

out a prima facie case for an interim order. Hence I stay

all further proceedings in E.P.No.156/2018 in

O.S.No.195/2013 of the Court of the Principal

Subordinate Judge, Palakkad for a period of four weeks.

Post on 21.07.2022.

Sd/-

                                                    C.S.DIAS,JUDGE

        DST/24.06.22


24-06-2022                     /True Copy/                              Assistant Registrar
 OP(C) No.1110/2022                 3/3

                      APPENDIX OF OP(C) 1110/2022

Exhibit P6           TRUE COPY OF THE ORDER DATED 07.04.2022 IN E.P

NO.156/2018 IN O.S. NO.195/2013 ON THE FILE OF THE PRINCIPAL SUBORDINATE JUDGE, PALAKKAD